(1)Notwithstanding anything contained in the Indian Oaths Act 1873, every person who is elected as a councillor shall, before taking his seat, make and subscribe at a meeting of the Council an oath or affirmation of his allegiance to the Constitution of India before the Divisional Commissioner or any officer authorized in this behalf by the State Government in the case of Municipal Corporation; or before the Deputy Commissioner or any officer authorized in this behalf by the State Government in the case of Municipal Council or Nagar Panchayat in the following form, namely;The Oath shall be in the following form:"I, ....... having been elected as a Councillor of the municipal area of ........ do swear in the name of the God/solemnly affirm, that I will bear true faith and allegiance to the Constitution of India as by law established, that I will uphold the sovereignty and integrity of India and I will faithfully discharge the duty upon which I am about to enter".
